G NANDHAKUMAR Vs. D SENTHIL

JUDGEMENT

(1.) THE above appeal has been filed by the appellants / claimants against the award and decree dated 19.09.2005 made in M.A.C.T.O.P.No.803 of 2003 on the file of Motor Vehicles Accidents Claims Tribunal, Tiruvannamalai.

(2.) THE short facts of the case are as follows:-

(3.) ON the averments of both parties, the Tribunal had framed three issues for consideration, namely;